Section 46 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
46. Letting or sub-letting in exceptional cases
(1) The restrictions imposed by Section 45 on letting by a holder of Khudkasht and on sub-letting by a tenant. shall not apply to(a)a minor. or(b)a lunatic. or(c)an idiot. or(d)a woman who is unmarried or divorced or separated from her husband. or is a widow. or(e)a person incapable disability of cultivating his holding by reason of blindness or other physical disability or infirmity. or(f)a person who is a member of :he' armed force of the Union. or(g)a person who is suffering detention or confinement in prison; or(h)a person not exceeding twenty-five years of age. who is a student prosecuting, his studies in a recognised institution:Provided that where a holding is held jointly by more person than one the provisions of this section shall not apply unless all such persons are of one or more of the descriptions specified therein.(2)A lease or sub-lease which would be invalid but for the provisions of subsection (1) shall not remain in force for more than two years after the lessor dies or cease- to come within any 'of the description specified therein.
